K MUTHU Vs. A MOHAMED YUSUF KHAN

JUDGEMENT

(1.) C.R.P.No.1896 of 2004 is directed against the order dated 07.10.2004 passed by the Rent Control Appellate Authority (VIII Judge, Small Causes Court), Chennai in R.C.A.No.1030 of 2004, confirming the order dated 04.08.2004 passed by the Rent Controller (X Judge, Small Causes Court), Chennai in M.P.No.507 of 2004 in R.C.O.P.No.1727 of 2001, dismissing the Petition filed by the Revision Petitioner / Tenant to reopen the case for the purpose of examining himself.

(2.) C.R.P.No.2366 of 2004 is directed against the order dated 07.10.2004 passed by the Rent Control Appellate Authority (VIII Judge, Small Causes Court), Chennai in R.C.A.No. 970 of 2004, confirming the order dated 04.08.2004 passed by the Rent Controller (X Judge, Small Causes Court), Chennai in M.P.No.398 of 2004 in R.C.O.P.No.1727 of 2001, declining to condone the delay of 112 days in filing the set aside Petition.

(3.) E.P.No.293 of 2002:- To execute the Decree for eviction, the Respondents filed this Execution Petition and on 04.07.2002, the Court ordered Notice in the said Petition. Inspite of notices being sent to the Petitioner for number of hearing dates, the Petitioner did not appear. Substituted service of publication in Newspaper " "Dinamalar" was effected. Only thereafter, the Petitioner entered appearance on 16.08.2002 in E.P.No.293 of 2002.